SHRAVAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant " accused has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the charge-sheet dtd. 28/12/2021, cognizance and summoning order dtd. 23/2/2022 and the entire proceedings of Criminal Case No.1570 of 2022, "State vs. Shravan Singh", pending before the Ist Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, the learned Trial Court took cognizance and passed the impugned summoning order against the applicant " accused under Sec. 323, 376 and 506 of IPC.

(3.) Heard Mr. Ravi Bisht, learned counsel for the applicant, Mr. Lalit Miglani, learned AGA assisted by Ms. Sonika Khulbe, learned Brief Holder for the State and Mr. Prem Prakash Singh, learned counsel for the respondent no.2.